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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(c) in The Citizenship Rules, 2009

(c)[ he has been an Overseas Citizen of India cardholder for a period of at least five years and is ordinarily resident in India for a period of twelve months on the date of making application; and] [Substituted by Notification No. G.S.R. 35(E), dated 16.1.2015 (w.e.f. 25.2.2009)]